Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014

(2)All license issued shall be compulsorily reviewed every month by the District Collector. The license issued shall be for one place at a time. License shall clearly describe number of Cattle, type, validity period and way of transportation including medium.